(3)If the landlord or his authorised agent refuses or neglects to deliver to the tenant the receipt referred to in sub- section (2), the Rent Authority may, on an application made to him in this behalf by the- tenant within two months from the date' of payment and after hearing the landlord or his authorised agent, by order direct the landlord or his authorised agent to pay to the tenant, by way of damages, such sum not exceeding double the amount of rent or other charges paid by the tenant and the costs of the application and shall also grant a certificate to the tenant in respect of the rent or other charges paid.
